Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23A] [Entire Act] State of Rajasthan - Subsection Section 23A(1) in The Rajasthan Minor Mineral Concession Rules, 1986 (1)Notice inviting tenders for quarry licence shall be published as provided in sub-rule (1) of rule 22, at least 15 days before the date fixed for submission of tender;